Bhulan Gope @ Pugla Gope vs The State Of Jharkhand
2026 Latest Caselaw 1881 Jhar

Jharkhand High Court

Bhulan Gope @ Pugla Gope vs The State Of Jharkhand on 13 March, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                   [ 2026:JHHC:6744]


      IN      THE HIGH COURT OF JHARKHAND AT RANCHI
                            A.B.A. No. 1285 of 2026
      1. Bhulan Gope @ Pugla Gope, aged about 30 years,
      S/o Kisto Gope;
      2. Lalu Gope, aged about 29 years, S/o Dhanu Gope;
      3. Dinesh Gope, aged about 29 years, S/o Shankar
      Gope;
      4. Laxman Kumar Gope, aged about 29 years, S/o
      Shishthi Gope.
      5. Tulsi Gope, aged about 44 years, S/o Late Gopi
      Gope,
           All are residents of Village- Pupunki, P.O.-
      Pupunki Ashram, P.S.- Chas (M), District- Bokaro
      (Jharkhand)
                                                    .....   ...   Petitioners
                                   Versus
      The State of Jharkhand
                                                ..... ...      Opposite Party
                          --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Mukesh Kumar, Advocate. For the State : Mr. Rajneesh Vardhan, A.P.P.

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05/ 13.03.2026 Heard learned counsel for the petitioners and learned A.P.P

for the State.

2. The petitioner are apprehending their arrest in connection

with Chas (M) P.S. Case No. 150 of 2025, registered for the offence

under Sections 190, 191(2), 191(3), 126(2), 127(2), 115(2), 117(2), 221,

132, 324(4), 121(1), 121(2), 109(1), 125(a), 125(b), 351(2), 352 and

111(2) of Bharatiya Nyaya Sanhita, 2023, pending in the court of

learned Judicial Magistrate, 1st Class, Bokaro.

3. Learned counsel appearing for the petitioners submits that

the petitioners were neither present at the place of alleged occurrence

nor they assaulted or obstructed any police officer in discharge of their

official duty and only on the basis of suspicion, the petitioners have

[ 2026:JHHC:6744]

been implicated in this case. He next submits that although the

petitioners are named in the FIR, however, allegations are also made

against 40-50 unknown persons in the FIR.

4. Learned A.P.P. appearing for the State has opposed the

prayer and submits that the allegations are there of assault by way of

pelting stones etc.

5. Looking into the contents of the FIR, it transpires that there

are general and omnibus allegations against 40-50 unknown persons

and further the nature of injury has not been mentioned in the order of

the learned Sessions Judge and in that view of the matter, the

petitioners, named above, are directed to surrender before the learned

Court within two weeks from today and the learned Court shall release

the petitioners on such terms and conditions or the sureties as the

learned Court may deem fit and proper.

(Sanjay Kumar Dwivedi, J.) Dated:-13.03.2026 Amitesh/-